DAUD PETERSON Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) Heard Mr. R. Gurung, learned counsel for the petitioner. Also heard Mr. K. Khan, learned P.P for the State and Ms. S. Nongsiej, learned Legal Aid Counsel for the respondent/complainant.

(2.) It is the submission of the learned counsel for the petitioner that this application has been filed with a prayer for release of the accused person, Shri. Daud Peterson on bail, the accused being arrested on 27/11/2024 in connection with Nongpoh Women P.S. Case No. 72(10)2024 under Sec. 7/8 and 9(m)/10/11(iii)/12 POCSO Act.

(3.) The registration of the said case being the outcome of an FIR lodged before the Umiam Police Station by the complainant/respondent No.3 to the extent that her minor daughter aged about 9 years was molested by the accused person at his residence on 27/10/2024 when her minor daughter had gone to his residence. This incident was known to the complainant and her husband only on 25/11/2024 when the father of the minor realized that on his mobile phone is found certain adult sites and on inquiry about it from his minor daughter, she revealed that it was the accused person who has shown her the video and has eventually molested her by touching her inappropriately in certain parts of the body. The accused person had even gone to the extent of seeking sexual intercourse with the said minor child. On the basis of such FIR, the accused person was taken into custody and is still in custody till date.